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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1)(d) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(d)the present market value of the site and the present value of the evacuee building and in the case of an industrial concern the value of the machinery.